Sri Lakshmana Murthy K S/O Gowde Gowda vs The Bangalore University Reptd By The ... on 27 June, 2008

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Karnataka High Court

Sri Lakshmana Murthy K S/O Gowde Gowda vs The Bangalore University Reptd By The ... on 27 June, 2008

Bench: Ajit J Gunjal

IN THE HIGH COURT OF KARNATAKA AT  "  %
DATED THIS THE 2% DAY OF JUNE 2oe$%R   If  T T
THE HONBLE MR. JUSTICE AJf1'..,j;'€:;UN$T.k"{R   * A 
WRIT PETITION NO.3'ﬁWiv,:O/Zodééféifﬁ-I AA   
WRIT PETITION.'N0,.3?'Qg5j'2QO6  

BETWEEN :
In W.P.3210/2096. §;  

Sri.Lakshnt1a1f.1_a Mmﬁtay  _  '--

S/o.Gowdcf'VGo£vda;',_   _

Aged 53 Y€3J'S;. ' .   ' ' pi M Qw
Working as 13'..ssi--star3tf.,"  ._   Cg ¢.~«*:_ \;_.ge.r«'
Syndicate Secti<)n,v " 2 = _  M-"" '

. aU'w&»_L_____

Ba1'iga10TCit.UI1ivcf51tYs..    i t I Am.

Jnanabhairatlﬁai,  V
¥3anga10re'_.a_560 Q56.  RRRRR 

Re'éidiT:;g'Vat     V i';
"Gangntiui", '  

  f ' W ' iv? aﬁ¥avRaI1&Ra1¥'a»
" R  Jxzanabhafathi,
' " ~ -« Bangalore --v.560 056.

    iWnR.m'.a7o6/zoos

 V ' .Nanje Gowda,
 '  AS)'r.}.Paf:c1 Nanjc Gowda,
  Aged 46 years,
 fworidng as Assistant,

Architecture Section,

 



cs»3*9~§'=3~ _ _
Yr'?-lg' 0&3  i'

3. %,(a%;1§¥5*'?bezieﬁtse espch as seniority and monetaxy beneﬁts etc.,

\.

t

94

 

Bangalore University,
J nanabharathi,
Bangalore - 560 056.

Residing at No. 10,

Anugaha, Nagarabhavi

II Stage, Behind St.Jhons
High School, Paparcddy Palya,
Bangalore -~-- 560 07 2.

(By Sri.K.Hiriyann.a, Adv.) V '
AND: A

The Bangalcre University, .  
Represented by  '
The Regstzrar,
The Bangalore
Jnanab ' 3 T1. ._ ._
Bangalore -- 560__ 056. ?ij_ 'V '

Univeiizsiﬁy,  V . .
» 1fe'vv".;;l§VIV§3SPONDENT

V _ _ _ (Commonin both)
(By sri.\ns1m;.1 n.mmgAav.;

   are ﬁled under Articles 226
and f3'2'?«..§:>f'i:h£:v..(3x.*)§r1stitution 0f India with a prayer to

 'me mspgmdent to reckon the retrospective
4' Iegulaﬁzafjon of the pettitieners, in the

st of Junior

.j'Assie-tant \iv;i1;h effect ﬁ*om 01. 12.5' or all service

  _H_These writ petitions coming' on for pre£munary' '

)4/W'   in 'B' Group, this day, the Court made the



V ".;-TAA'.VVf5etition   of accordingly. ,

-5-

seniority. That having not been done, I am of the 
that a suitable direction is required to be gven fco mt  t 
respondents to consider the objections of the

and ﬁnalise the seniority list A ;_o Consequently, following order is: - ._ .

(a) Petitions stand; the respondent to of the petitionere to prepare the outer limit of Q-fxte of receipt of this order. .. .' J .

(1)) Indeed if entitled for any w «_ which ﬂow from ﬁxing they shall be paid. Sd/--

Judge 6--8--2008 ORDER ONLA. II/08 A W.P. N0. 3g10/oamb/Aw \x;5I3§ :A An application is preamble of the judmqent instead of 1.12.1998, it shall '4 Application granted. I\ieot;*=~saz'y.,_ ' ' cut in the ,, ..... _ I

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